STATE OF HP Vs. HEM DASS

JUDGEMENT

(1.) The present criminal appeal has come up for consideration after the leave to appeal has been granted under Section 378 (3) of the Code of Criminal Procedure, in reference to judgment dated 22.1.2000 passed by learned Addl. Sessions Judge, Shimla in Session Trial No. 28-S/7 of 1996, thereby acquitting the respondent/accused for the offence under sections 365,366 and 376 of IPC.

(2.) Mr. Inderjeet Singh Narwal, Advocate is requested to assist the court as Amicus Curiae. He has agreed to assist the court.

(3.) The prosecution case is that in the month of July, 1993, victim-prosecutrix , aged about 18 years, was kidnapped by Whether the reporters of the local papers maybe allowed to see the judgment? the accused and was sexually assaulted. Therefore, in reference to the report, accused was charged for the aforesaid offences and the case was committed to the Session Court.